(1)If a licenced stockist:-(a)sells or otherwise disposes of his business or any part of his business or effects or comes to know of any other change in the ownership of the business, or(b)discontinues his business or changes his place of business or opens a new place of business, or(c)has knowledge of or effects any change in any of the particulars in the list of immovable properties, if any, furnished in an application made in accordance with Sub-section (6) of Section 6, or(d)changes the name and style of his business, or effects any change in the class of luxuries which he stocks, shall within one month of the date on which any of the aforesaid events have taken place, inform the Luxury Tax Officer of the fact and send his licence for cancellation or amendment, as the case may be.(2)When any such stockist dies, his legal representative shall inform the Luxury Tax Officer and send the licence to him within one month of the death of the stockist.(3)When the stockist or his legal representative applies for amendment or cancellation of the licence; the Luxury Tax Officer shall amend or cancel the licence, as the case may be, after conducting such enquiry as he may deem necessary.
